- (1.) Heard Sri Amit Bose, Advocate for the appellant and Sri R.K. Chaudhary for the opposite parties.
(2.) This intra-court appeal has been preferred against the judgment and order dated 1.9.2012 passed by the learned Single Judge in Writ Petition No. 2368 (SS) of 2000 (Ramesh Chandra vs. U.P. Cooperative Institutional Service Boards and others). The appellant had challenged the order dated 7th March, 2000 dismissing the petitioner from service of the bank on various charges. The petitioner has pleaded violation of principle of natural justice, as he was not provided with appropriate opportunity of hearing. Neither the documents demanded in support of the charges was provided nor he was permitted to cross-examine the witnesses, further no time and place was fixed for enquiry.
(3.) Learned Single Judge after considering the rival submissions opined that no prejudice was caused to the petitioner and that the appellant failed to produce any substantial evidence in his defence. The writ petition was dismissed as no procedural irregularity in departmental proceedings was found.;